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Designating all CJM Courts of Chhattisgarh as Special Courts for the purposes of Sec. 280A of IT Act, 1961 & Sec. 84 of Black Money Act, 2015- (Ministry of Finance ) (22 Aug 2022)

MANU/CBDT/0113/2022

Direct Taxation

In exercise of the powers conferred by sub-section (1) of section 280A of the Income-tax Act, 1961 (43 of 1961) read with section 84 of the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 (22 of 2015), the Central Government, in consultation with the Chief Justice of the High Court of Chhattisgarh, hereby designates all the Chief Judicial Magistrate Courts of the State of Chhattisgarh as Special Courts for the purposes of section 280A of the Income-tax Act, 1961 and section 84 of the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015, for the areas falling within the respective territorial jurisdictions of the Chief Judicial Magistrate Courts in the State of Chhattisgarh.

Tags : MAGISTRATE COURTS   SPECIAL COURTS   DESIGNATION  

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